SIJU Vs. R. T. A. , KANNUR

JUDGEMENT

(1.) Question that has come up for consideration in this case is whether the Secretary, Regional Transport Authority, has got power to grant temporary permit on an inter District Route without obtaining prior concurrence from the sister authorities.

(2.) Third respondent submitted an application for regular permit on the route Cherupuzha - Thrissur in respect of his stage carriage before the Regional Transport Authority, Kannur. Application was rejected by stating that the proposed route is well served and the service would lead to traffic congestion and accidents. Third respondent then preferred appeal as M.V.A.A. No. 1306 of 1997 before the State Transport Appellate Tribunal against that order. Tribunal allowed the appeal, and granted the regular permit to the third respondent.

(3.) Third respondent then produced the current records of stage carriage KL - 8 / K 1629 before the Secretary, Regional Transport Authority, Kannur, and requested the Secretary to issue regular permit. Secretary, issued the regular permit to the vehicle to operate on inter District route via Alakkode as ordinary limited stop service, valid for a period of five years from 14-1-1998 to 13-1-2003 with a set of timings subject to Countersignature from the Regional Transport Authorities, Kozhikode, Malappuram and Thrissur.